Nagendra Singh Yadav vs State Of U.P. And 2 Others
2015 Latest Caselaw 2667 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 28835 of 2015
 
Applicant :- Nagendra Singh Yadav
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Praveen Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Praveen Kumar Singh, learned counsel for the applicant and Sri Vikash Rana, learned A.G.A. appearing for the State, and perused the record.

The only prayer made by the applicant is that a direction be issued to the learned Sessions Judge, Ghaziapur to consider and decide the Sessions Trial No. 339 of 2014(State Vs. Sunil Yadav and another), under Sections 326-Ka and 302 IPC,  Police Station Shadiyabad, District Ghazipur, within a definite period.

Considering the facts of the case, without expressing any opinion on the merits of the applicant's case, this application U/s 482 Cr.P.C. is finally disposed of with a direction to the court below to decide aforesaid case in accordance with law without granting unnecessary adjournments to either of the parties as expeditiously, from the date of production of certified copy of this order, if there is no legal impediment.

Order Date :- 24.9.2015

VKG